GOVERDHAN Vs. SANTOSH KUMAR

JUDGEMENT

(1.) THIS appeal is by tenant who suffered a decree of eviction under section 12(1)(d)(f) and (g) of M.P. Accommodation Control Act, 1961 (hereinafter referred as "Act" for short). The appeal is heard on admission.

(2.) THIS judgment and decree has been assailed by the tenant on following grounds:

(3.) TO appreciate rival contention of the parties it will be appropriate to state facts of the case. Following facts are not in dispute: